Gopal Krishan Vyas, J. - (1.) The present writ petition has been filed by the petitioner-department challenging the validity of the award Annex. 4 dated 28-2-1996 passed by the Judge, La- bour Court, Bikaner whereby the application filed by the workman-respondent under Section 33-C (2) of the Industrial Disputes Act has been allowed and the Department has been allowed and the Department has been directed to make payment of the amount of award as over-time remuneration to the respondent-workman within a period of one month.
(2.) The respondent-workman filed application under Section 33-C(2) of the Industrial Disputes Act before the Labour Court claiming a sum of Rs. 17, 401.27 ps. for over-time work done by him under the Department for the period from 1-1-1987 to 31-12-1988. The petitioner - department filed its reply and denied the claim of the workman alleging that there is no provision of over-time remuneration in the department. The learned Judge, Labour Court, however, proceeded on the basis of material on record and, after hearing the parties, passed the award dated 28-2-1996 as aforesaid for a sum of Rs. 17,401.27 ps. in favour of the respondent workman.
(3.) I have heard learned counsel for the parties and perused the impugned award.;